KANCHARI UMADEVI Vs. INUMARTHY ARUNA LAKSHMI

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, 1908 (for short, 'C.P.C.'), is filed by the Appellant/Plaintiff challenging the decree and Judgment dtd. 28/3/2017 in O.S.No.50 of 2015 passed by the learned II Additional District Judge, Parvatipuram, (for short, 'trial Court').

(2.) The Appellant is the Plaintiff, who filed the suit in O.S.No.50 of 2015 against the Defendant directing her to pay Rs.13,95,000.00 along with subsequent interest at 18% per annum on Rs.10,00,000.00 due under the registered mortgage deed, dtd. 28/7/2012, from the date of filing the suit till the date of realization.

(3.) Referring to the parties as they are initially arrayed in the suit is reasonable to mitigate confusion and better comprehend the case.